Section 44 in The Bihar and Orissa Local Self-Government Act, 1885
44. Joint Union Committees
- Any Union Committee may from time to time, with the consent of [the District Board] [Substituted for the words 'the Local Board to which it is subordinate as hereinafter provided' by Bengal Act 5 of 1908.], join with any other Union Committee or Committees in constituting out of their respective bodies a Joint Union Committee for any purpose in which they are jointly interested, and in delegating to any such Joint Union Committee any power which might be exercised by either or any of the Union Committee; and may from time to time frame rules as to the proceedings of any such Joint Committee and as to the conduct of correspondence relating to the purpose for which the Joint Union Committee is constituted.It shall be lawful for [the District Board] [Substituted for the words 'the Local Board' by Bengal Act 5 of 1908.] to associate not more than two of its members with any Joint Union Committee constituted under this Section.Part-II FinanceGeneral
